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State of Odisha - Section

Section 6 in Orissa Entry Tax Act, 1999

6. Exemption from tax.

- The State Government may be notification and subject to such condition and restrictions as it may impose exempt from levy of tax [any Scheduled goods, either in part or in full, in the public interest or] [Inserted by Act No. Orissa 2 of 2004, dated 5.2.2004] any class of person who are engaged in charity or social services.